(1)The State Police Board shall perform the following functions:(a)frame broad policy guidelines for promoting efficient, effective, responsive and accountable policing ;(b)identity performance indicators to evaluate the functioning of the police force.These indicators shall, inter alia, include operational efficiency, public satisfaction, victim satisfaction vis-a-vis police investigation and response, accountability, optimum utilisation of resource, and observance of human rights standards; and(c)review and evaluate organizational performance of the Police service in the State as a whole as well in the districts against (i) the Annual Plan (ii) performance indicators as identified and laid down, and (iii) resources available with and constraints of the Police.(d)examine complaints received from members of the Police Establishment Committee about being subjected to illegal orders and make appropriate recommendations.
